DIRECTOR, CENTRAL ELECTORCHEMICAL RESEARCH INSTITUTE,KARAIKUDI-630 006 Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) These two writ petitions were filed by the Director, Central Electrochemical Research Institute, Karaikudi (in Short CERI).

(2.) In the first writ petition challenge is to the order, dated 22.07.2011 passed under Section 7(A) of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred as the Act). By the impugned order, the petitioner's institute was directed to pay a sum of Rs. 18,08,816.70/-towards the payment in favor of the employees engaged by M/s. Alagappapuram Labor Contract Cooperative Society, Karaikudi, the third respondent in W.P.(MD).No. 8498 of 2011 for the period from 5/1989 to 2/1998, within 7 days, failing which they are liable to be proceeded with execution proceedings and they also liable to pay damages under Section 14-B of the Act and interest under Section 7-Q of the Act.

(3.) In the second writ petition, the challenge is under order dated 22.07.2011. This also passed under Section 7-A of the Act in respect of similar payment for the employees engaged by M/s. Fast Security Services, the third respondent in W.P.(MD).No. 8499 of 2011 for the period from 9/2000 to 11/2001.